D CHATTAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellants were tried and acquitted by the Magistrate in respect of a charge under S. 332, I. P. C. On appeal by the State, the High Court set aside their acquittal and convicted and sentenced them under S. 332, I. P. C. to three month" rigorous imprisonment each.

(2.) They have come to this Court by special leave granted under Art. 136 of the Constitution.

(3.) At the material time, the complainant Shaikh Masthan was a Typist of the Panchayat Samiti, Ipur. In the same office, appellants 1 and 2 and the accused, Guravareddy, were working as Health Inspector, Lower Division Clerk and Health Worker, respectively, attached to the Primary Health Centre, Ipur.